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Judgment
T.P.S. Mann, J.—The petitioner is in custody since 18.2.2014. As per the prosecution, he was having a country made pistol with him which he fired but the complainant had a narrow escape.
Learned counsel for the petitioner states that the trial Court while dismissing the petition filed by the petitioner for the grant of regular bail mentioned that apart from the present case, there were three more criminal cases. Out of them, in case u/s 394 IPC registered at Police Station Hathin, he stands acquitted. The case u/s 25 of the Arms Act pertains to recovery of a country made pistol which was said to have been used in the present crime. The third case against the petitioner is one u/s 174-A IPC registered at Police Station Hathin. The said criminal case is off-shoot of the aforementioned case u/s 394 IPC in which he already stands acquitted.
Further confinement of the petitioner behind the bars to await the outcome of the trial will not serve any useful purpose.
Resultantly, the petition is accepted. Bail to the satisfaction of Chief Judicial Magistrate, Palwal.